SOUGAIJAM ROBINDRO SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This petition has been filed by the petitioner/accused no.7 under Sec. 389 Cr.P.C. read with Sec. 37 of the ND&PS Act praying allowing him to be enlarged on bail by suspending the operation of the sentence order dtd. 7/12/2020 passed in Special Trial Case No.13 of 2019 on the file of learned Special Judge (ND&PS), Manipur during the pendency of the criminal appeal.

(2.) Heard Mr. H. Kenajit, learned counsel for the petitioner and Mr. Y. Ashang, the learned Public Prosecutor for the respondent State.

(3.) Earlier, the brother-in-law of the petitioner/accused no.7 has filed MC (Crl. A) No.20 of 2021 praying for suspending the operation of the impugned conviction dtd. 27/11/2020 and sentence dtd. 07/12/2020 and to release him on bail during the pendency of the criminal appeal. By a detailed order, this Court dismissed MC (Crl. A) No.20 of 2021 on 23/5/2022. This is the second application seeking suspension of sentence on behalf the petitioner/accused no.7.